STATE OF H.P. Vs. ATTAR SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENTS were sent up for trial for an offence punishable under Section 325 read with Section 34 IPC for allegedly causing grievous hurt to PW-1 Dharam Singh. On 1st

(3.) MATTER was reported to the police around 8.30. PW-1 Dharam Singh was got medically examined. The doctor noticed swelling of nose. Dharam Singh complained of pain in the teeth but the doctor did not notice any apparent injury on the lips and referred him to the Dental Surgeon. Next day, the Dental Surgeon examined Dharam Singh and found that one of the teeth was missing from the lower socket and two other teeth were mobile. Because of the loss of one tooth and mobility of two teeth, the injury was opined to be grievous in nature.